A. KADER MOHIDEEN Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This Writ Petition has been filed against the impugned order passed by the second respondent vide his proceedings in CHE.Mu.Aa.No.254/Mugam/VU.Ka.A(Nagaram)/TUTI/2018, dated 11.07.2018 and for a consequential direction to the respondents to grant permission to the petitioner to conduct the memorial public meeting as a token of respect to the persons, who have lost their lives in the protest against Sterlite Industry, which is scheduled on 21.07.2018 between 06.00 pm., and 10.00 pm., at the ground situated near Chidambara Nagar Bus Stop, Thoothukudi.

(2.) Heard Mr.R.Karunanidhi, learned counsel appearing for the petitioner as well as Mr.K.Chellapandian, learned Additional Advocate General, assisted by Mr.M.Karuppasamy, learned Government Advocate appearing for the respondents.

(3.) According to the petitioner, he made a representation dated 06.07.2018 to the first respondent, seeking permission to conduct the public meeting on 21.07.2018. The said request made by the petitioner was rejected by the second respondent, vide his proceedings dated 11.07.2018.